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Kisan Dharma Ramteke (Since Deceased ... vs Deorao Motiram Ramteke on 29 April, 2024

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

                                                                                 (REVISED)
     ITEM NO.52                               COURT NO.17                SECTION IX

                                   S U P R E M E C O U R T O F      I N D I A
                                           RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                   No(s).   20898/2018

     (Arising out of impugned final judgment and order dated 20-04-2018
     in SA No. 410/1997 passed by the High Court of Judicature at Bombay
     At Nagpur)

     KISAN DHARMA RAMTEKE (SINCE DECEASED THROUGH LRS,)
     (PETITIONER NO. 1) & ORS.                          Petitioner(s)

                                                     VERSUS

     DEORAO MOTIRAM RAMTEKE & ORS.                                       Respondent(s)


     Date : 29-04-2024 This petition was called on for hearing today.
     (IA. No.95745 of 2024: Application for substitution)
     (IA No.95748 of 2024: Application for condonation of Delay in bring
     on Record LR)
     IA No.95750 of 2024: Application for setting aside abatement)
     (IA NO.95751 of 2024: Application for condonation of Delay in
     filing application for setting aside abatement)

     CORAM :                 HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                             HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE


     For Petitioner(s)                 Mr. Prashant Padmanabhan, AOR
                                       Ms. Savitha S, Adv.


     For Respondent(s)                 Ms. Anuradha Mutatkar, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Application for substitution is allowed, subject to all just exceptions, after condoning the delay and setting aside abatement.

Cause title be amended accordingly within a period of three weeks from today.

Reason:                  List on 05.08.2024


     (JAGDISH KUMAR)                                                  (RENU BALA GAMBHIR)
     COURT MASTER (SH)                                                 COURT MASTER (NSH)
ITEM NO.52               COURT NO.17                  SECTION IX

               S U P R E M E C O U R T O F       I N D I A
                       RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)    No(s).   20898/2018

(Arising out of impugned final judgment and order dated 20-04-2018 in SA No. 410/1997 passed by the High Court Of Judicature At Bombay At Nagpur) KISAN DHARMA RAMTEKE (SINCE DECEASED THROUGH LRS,) (PETITIONER NO. 1) & ORS. Petitioner(s) VERSUS DEORAO MOTIRAM RAMTEKE & ORS. Respondent(s) Date : 29-04-2024 This petition was called on for hearing today. (IA. No.95745 of 2024: Application for substitution) (IA No.95748 of 2024: Application for condonation of Delay in bring on Record LR) IA No.95750 of 2024: Application for setting aside abatement) (IA NO.95751 of 2024: Application for condonation of Delay in filing application for setting aside abatement) CORAM : HON'BLE MR. JUSTICE SUDHANSHU DHULIA HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE For Petitioner(s) Mr. Prashant Padmanabhan, AOR Ms. Savitha S, Adv.

For Respondent(s) Ms. Anuradha Mutatkar, AOR UPON hearing the counsel the Court made the following O R D E R Application for substitution is allowed, subject to all just exceptions, after condoning the delay and setting aside abatement.

Cause title be amended accordingly within a period of three weeks from today.

(JAGDISH KUMAR) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)